Kewal Kumar vs Hpsebl & Ors
2023 Latest Caselaw 15864 HP

IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA

Civil Writ Petition No. 7568 of 2023.

Date of decision: 10th October, 2023.

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    Kewal Kumar                                                              ...Petitioner.
                                         Versus





    HPSEBL & Ors.                                                            ....Respondents.

    Coram:

The Hon'ble Mr. Justice Satyen Vaidya, Judge.

Whether approved for reporting?1

For the Petitioner: Mr. Ashok Chaudhary, Advocate.

For Respondent No.1: Mr. Gautam Sood, Dy. A.G.

For respondents No. 2 to 5: Mr. Anil Kumar, Advocate.

Satyen Vaidya, Judge (Oral).

Notice. Mr. Gautam Sood, Deputy Advocate

General, and Mr. Anil Kumar, Advocate, appear and waive

service of notice on behalf of respondent No.1 and

respondents No.2 to 5 respectively.

2. Petitioner has already completed his normal

tenure at the present place of his posting. He has raised

grievance that his transfer is neither in public interest nor for

administrative exigency, rather is on the basis of D.O. Note.

Another ground which has been taken by the petitioner is that

Whether reporters of the local papers may be allowed to see the judgment?

...2...

he had suffered an electric shock and as a result thereof, he

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has suffered disability.

3. This Court has already held in Shabnam vs.

State of H.P. & Ors, CWP No.2624 of 2020, decided on

18th September, 2020, that once a person has completed

his normal tenure he cannot have a possible grievance

regarding his transfer on the basis of D.O. Note. As regards,

the disability suffered by the petitioner, it can be seen that

the petitioner is discharging his duties even at the present

place of posting and there is nothing special provided by the

petitioner to show that he cannot discharge his duties at the

place where he has now been transferred.

4. In this view of the matter, no case for interference

is made out. Accordingly, the instant petition is dismissed.

5. Pending miscellaneous application(s), if any, also

stand disposed of.

(Satyen Vaidya) Judge 10th October, 2023.

(jai)